DR. RAMANBHAI MOTIBHAI LEUVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates appear and waive service of notice of rule on behalf of the respective respondents.

(2.) The present writ petition has been filed seeking directions directing the respondent authorities to grant higher pay-scales to the petitioners on the basis of the Government Resolution dtd. 17/10/1994 and to quash Circular No.32 dtd. 30/7/2013. The petitioners are seeking two prayers - one for seeking benefits of the Government Resolution dtd. 17/10/1994 and simultaneously, challenging the circular dtd. 30/7/2013 issued by the respondent-Corporation.

(3.) The petitioners came to be appointed as Medical Officer (Class-II) under the respondent-Corporation and they are retired on attaining the age of superannuation in the year 2009. Thereafter, the State Government issued a resolution dtd. 17/10/1994 extending the benefit of higher pay-scale to the Medical Officers, who have remain stagnated throughout their career.